ALLA APPALAKONDA, VISAKHAPATNAM DIST. Vs. P. P. HYD

JUDGEMENT

(1.) Assailing the judgment dtd. 13/10/2015 in Crl.A.No.183 of 2011 on the file of the Court of learned IV Additional Sessions Judge at Visakhapatnam, confirming the conviction and sentence passed against the accused by the judgment dtd. 12/12/2011 in C.C.No.99 of 2010 on the file of the Court of learned Chief Metropolitan Magistrate at Visakhapatnam, for the offence under Sec. 138 r/w.142 of Negotiable Instruments Act (hereinafter referred to as "N.I.Act"), the petitioner/accused filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973.

(2.) The revision case was admitted on 21/1/2016 and the sentence imposed against the petitioner was suspended, vide order in Crl.R.C.M.P.No.294 of 2016.

(3.) The shorn of necessary facts are that: